S.J.MUKHOPADHAYA, J. - (1.) The petitioner, who is accused in different Scam Cases of Animal Husbandry Department (commonly known as 'Fodder Scam Cases'), having preferred these writ petitions and having raised common question, all the three writ petitions have been heard together and are being disposed of by this common order. W.P. (Cr.)No. 74 of 2005 In this case, the petitioner has challenged the order dated 8th February, 2005, passed by the learned Special Judge, C.B.I, Ranchi, in R. C. 5 (A) of 2000, whereby, the learned Court below while rejecting the prayer, made on behalf of the petitioner to issue summons under Section 319 (sic) of the Code of Criminal Procedure on certain witness also rejected the prayer of the petitioner to record statements of the accused persons under Section 313 of the code of criminal procedure along with the statement of the accused persons in R. C. 47(A) of 1996 (Pat.), recorded under Section 313 of the code of Criminal Procedure. From the statements, made on behalf of the petitioner, and the enclosures, attached with the writ petition, it appears that altogether 58 prosecution witnesses have been examined in R.C. 5(A) 2000. It is only at the time of Criminal Procedure, prayer has been made to issue summons to several witnesses for their examination and cross-examination, such as, Sri M. T. Mang, PI, CBI, Silchar, Sri Sudip Roy, P.I. C.B.I. Calcutta, Sri Daulat Ram, P.I. C.B.I. New Delhi Sri B. Das, P.I., C.B.I. Calcutta, and eight others. It has been pleaded that although the aforesaid witnesses were cited by the Central Bureau of Investigation (in short C.B.I.) as the witnesses of the case, they have not been examined in the said case. In another petition, it was prayed that the statements of the accused persons under Section 313 of the Code of Criminal procedure may be taken along with the statement, as made by the accused persons under Section 313 of the Code of Criminal Procedure in R.C. 47(A) of 1996 (Pat). At this stage, it is pertinent to mention that in pursuance of an order, passed in Public Interest Litigation, preferred by one Sushil Kumar Modi, a Division Bench of Patna High Court vide its judgment, reported in 1996 (1) Pat LJR 561, having noticed a large scale of financial irregularities in Animal Husbandry Department of Govt. of Bihar, directed the C.B.I, to take up investigation to cover the period from 1977-78 to 1995-96 and to complete the investigation. The investigation of the State police in certain cases which were already instituted, were suspended and the State Government was directed to provide necessary facilities to the C.B.I, in such investigations. The aforesaid judgment of Patna High Court was affirmed by the Supreme Court in the case of State of Bihar v. Ranchi Zila Samta Party, reported in 1996 (1) Pat LJR 97 : (1996 Cri LJ 2168) (SC). While affirming the aforesaid judgment of Patna High Court, the Supreme Court directed that the investigation be transferred to the C.B.I, from the State and then to follow up of the matter expeditiously after the investigation is complete by the C.B.I. By the said order of the Court, a Monitoring Bench was also constituted.
(2.) A large number of cases, such as, RC 45(A) of 1996 (Pat), RC 46(A) of 1996 (Pat). RC 47(A) of 1996 (Pat), RC 28 (A) of 1997 (Pat), RC 3(A) of 1998 (AHD-Pat), RC 1(A) of 1999 (AHD-Pat), RC 1(A) of 2000 (AHD-Pat) RC 2(A) of 2001 (Ran) etc., were instituted against various accused persons. The petitioner along with others is also an accused in many of them, including RC 5(A) of 2000, RC 25(A) of 1996 etc. W.P. (Cr.) No. 154 of 2005 In this case, the petitioner has challenged the order dated 5th April, 2005, passed by the learned Special Judge, C.B.I. Ranchi, in R.C. 5(A) of 2000 (the same case), whereby a similar petition, preferred by the petitioner seeking examination of eleven Persons as defence witnesses has been rejected. Prayer was made to summon the following persons as defence witnesses: (i) Sri Yoginder Singh, the then Director C.B.I. (ii) Sri Upen Bishwas, the then Joint Director, C.B.I. (iii) Sri Rakesh Asthana, the then D.I.G., C.B.I., Ranchi (iv) Sri Praveen Sinha, the then S. P., C. B. I., Patna (v) Sri P. K. Pandey, D. S. P., C. B.I., Ranchi (vi) Sri Ashesh Kumar, Inspector, C. B.I., Ranchi (vii) Sri M.T. Mang, the then Inspector, C.B.I., Ranchi (viii) Sri K. M. Varkay, the then Inspector, C. B. I., Cochin, Camp at Ranchi (ix) Sri Sudip Roy, P.I., C.B.I., Calcutta (x) Sri Javed Ahmed, the then S. P., C.B.I., Patna and (xi) Sri Narendra Prasad Singh, former Deputy Director, Head Quarters, A.H.D., New Secretariat Building, Patna (informant of RC 42 (A) of 1996) It is relevant to mention that in the petition, earlier filed in the same case, which is the subject-matter in connection with W.P. (Cr.) No. 74 of 2005, similar prayer was made to summon many of the aforesaid officials. The aforesaid prayer has been rejected by the Court vide impugned order dated 5th April, 2005. W.P. (Cr.) No. 162 of 2005 In this case, the petitioner has challenged the order dated 7th April, 2005, passed by the learned Special Judge, C.B.I. Ranchi, in RC 25 (A) of 1996, whereby and whereunder, the learned Court below has rejected the similar prayer to call certain persons as the defence witnesses and to call for certain documents from the Commercial Taxes Department, Income Tax Department as also other offices and Courts. In one petition, the petitioner has made prayer to summon the following persons as defence witnesses: (i) Sri Joginder Singh, the then Director, C.B.I. (ii) Sri Upen Biswas, the then Joint Director, C.B.I. (iii) Sri P. K. Pandey, D. S. P., C. B. I., Ranchi (iv) Sri Javed Ahmed, the then S. P., C. B. I., Patna and (v) Sri Narendra Prasad Singh, former Deputy Director, A. H. D., New Secretariat Building, Patna (informant of RC 42 (A) of 1996). In another petition under Section 191 of the Code of Criminal Procedure, the petitioner has requested to call for certain documents, which were in possession of the Deputy Commissioner, Commercial Taxes, Patliputra Circle, Patna, the Deputy Commissioner, Income Tax, Central Circle-I, Patna, Sri P. K. Pandey, Inspector,C.B.I., Patna etc. The documents include records of Bihar Surgico Medico Agency, Patna, Samarpan Veterinary enterprises, Patna, Shri Baba Chemical Works, Patna, monthly and annual sales tax returns submitted on behalf of M/s. Bihar Surgico Medico Agency, Patna, Samarpan Veterinary Enterprises, Patna and Sri Baba Chemical works, Patna, tax deposits of the aforesaid Companies, Form-IX C of some of the aforesaid companies, road permits issued by Sales Tax Department in respect of some of the companies etc. W.P. (Cr.) No. 164 of 2005 In this case, the petitioner has prayed for a direction on the learned special Judge, C.B.I., Ranchi, to call for some relevant documents concerning transactions, made by the petitioner in connection with the supplies, made by him, which is the subjectmatter of R. C. 5 (A) of 2000, from the offices of Deputy Commissioner, Commercial Taxes, Patliputra Circle, Patna, the Deputy Commissioner, Income Tax, Patna etc. It is pertinent to mention that these documents, which are to be called for from the aforesaid offices, find mention in a petition under Section 191 of the Code of Criminal Procedure, filed in a similar case being R. C. 25 (A) of 1997, as noticed above in the preceding paragraphs.
(3.) With regard to summoning certain witnesses, learned counsel for the petitioner submitted that although the prosecution cited so many witnesses, many of them were not called for their examination and cross- examination. It has been further submitted that the petitioner has requested to summon some of the C.B.I. Officers, who were at the helm of the affairs during the investigation of the case but have now retired, whose presence is required for the purposes of cross-examination by the defence. Though such submission has been made by the learned counsel for the petitioner and the list of the witnesses, to be summoned, has been shown in the petition, nowhere it has been pleaded by the counsel for the petitioner nor has been argued as to how evidences of such persons are material in the present case.;